N.LATHA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner is aggrieved against the order of the second respondent dtd. 15/12/2016.

(2.) Through the said order, the request of the petitioner for providing compassionate appointment to her son namely N.Sivaram, consequent on the death of her husband viz., N.Narasimmalu, was rejected only on the ground that the petitioner's son did not attain the age of 18 years at the time of making such request.

(3.) Heard both sides.